Asok Kumar Ganguly, J. - (1.) Leave granted.
(2.) The appellants in these appeals are Non-State Civil Service Officers (hereinafter referred to as the "Non- SC S Officers"). They filed an impleadment application in the Delhi High Court for being impleaded as respondents in Writ Petition No. 19103-04 of 2008 filed by Hemraj Singh Chauhan and Others before the High Court whereupon the High Court by an order dated 23rd April 2008 allowed them to intervene and further allowed them to make submissions at the time of hearing of the writ petition. They were also given liberty to file affidavits.
(3.) Pursuant to the said order of the Hon'ble High Court, these appellants filed affidavits. After the High Court passed its impugned judgment dated 14.11.08 they have filed these appeals assailing the said judgment.;